INSPECTOR GENERAL OF REGISTRATION Vs. M. GANDHIMATHI

JUDGEMENT

(1.) THESE appeals are filed against the common order, dated 08.12.2004, passed by a learned single Judge in W.P. Nos. 2723 and 2724 of 2004.

(2.) THE facts, which led to the filing of these appeals, are as follows:

(3.) THE above said provisions have been enacted, to put a curb on the practice of undervaluing the property, for the purpose of getting registration. The rationale behind Section 47 -A is to neutralise the effect of under -valuation of the property. If the market value of the property has not been truly set forth with an intention of fraudulently avoiding payment of stamp duty, the said provisions would come to play a vital role. Though the market value is a fluctuating factor depending upon a variety of circumstances, yet, the legislature thought it fit to have a control over the stamp duty evaders, who, under the guise of an agreement, undervalue the property.